Sau. Kantabai W/O Arun Nandanwar vs Smt. Manda Wd/O Uttam Deshpande ...
2023 Latest Caselaw 9087 Bom

2023:BHC-NAG:13059
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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH AT NAGPUR

                         CIVIL APPLICATION (CAF) NO. 2022 OF 2019
                                           IN
                           FIRST APPEAL STAMP NO. 25103 OF 2018
                                    Sau. Kantabai W/o. Arun Nandanwar
                                                   Vs.
                                 Smt. Manda Wd/o. Uttam Deshpande & Ors.
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        Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
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                               Mr. A.D. Dangore, Advocate for the Applicant/Appellant.
                               Ms. Mrunal Naik, Advocate for Respondent No.7.


                                          CORAM : G. A. SANAP, J.

DATED : 31st AUGUST, 2023.

Respondent Nos.1 to 6 are duly served. They have failed to appear before this Court. Therefore, this matter to proceed ex-parte against respondent Nos.1 to 6.

2. Learned advocate Ms. Mrunal Naik appears for respondent No.7.

3. Heard learned advocates for the parties.

4. This is an application for condonation of 206 days delay caused in filing the appeal for enhancement against the judgment and award dated 02.01.2018, passed in Spl. M.A.C.P. No.32/2008. The reasons for delay have been stated in the application.

5. Learned advocate for the appellant submits that in the interest of justice, the appellant deserves an opportunity to have the adjudication of her grievance on merits.

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6. Learned advocate for respondent No.7 submits that in the facts and circumstances, the Court may pass an appropriate order.

7. In view of the reasons stated in the application and in order to meet the ends of justice, the delay deserves to be condoned. Accordingly, the application is allowed. Delay of 206 days caused in filing the appeal against the judgment and award dated 02.01.2018, passed in Spl. M.A.C.P. No.32/2008, is condoned.

8. The appeal be registered.

9. The application stands disposed of accordingly.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 01/09/2023 19:18:42